KHAN NAMIRAH KHANUM ABDUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. Respondent Nos.1 and 2 waive service. By consent, Rule is made returnable forthwith.

(3.) The two petitioners before us profess Islam religion. They are first cousins of each other. They claim to be belonging to 'Tadvi' Tribe notified as Scheduled Tribe in the State of Maharashtra.